Ravindra Singh, J. - (1.) Heard Sri M.P.S. Chauhan learned counsel for the applicant, learned A.G.A. and Sri R.P. Singh learned counsel for the complainant.
(2.) This application is filed by the applicant Kaptan Singh Raghav with a prayer that the applicant may be released on bail in case Crime No. 138 of 2005, under Sections 498-A, 323, 324, 307, 506 I.P.C. and Sections 3/4 Dowry Prohibition Act P.S. Quarsi, District Aligarh.
(3.) From the perusal of the record it appears that in the present case the F.I.R. was lodged by one Smt Anita Raghav the daughter-in-law of the applicant on 24.2.2005 at 1.30 a.m. in respect of the incident which had occurred from 23.2.2005 to 28.2.2005.;